ALOK SINGH, J. - (1.) SINCE all the writ petitions are arising out of the one and same impugned order dated 1.12.2008 passed by State Transport Appellate Tribunal, Punjab, Chandigarh, therefore, with the consent of the learned counsel for the parties, present petitions are being disposed of together by this judgment.
(2.) FOR the sake of brevity, CWP No.13940 of 2009 is being treated as leading case. In the present case, Punjab Roadways, Chandigarh, has challenged the order dated 1.12.2008 passed by State Transport Appellate Tribunal, Punjab, thereby granting permanent permit to respondent No.1 Arjindera Bus Service on the route in question i.e. Mohali -Ludhiana via Samrala.
(3.) UNDISPUTEDLY , as per the approved transport scheme dated 9.8.1990 as modified on 21.10.1997, the permits were required to be granted in favour of State Transport Undertakings and private operators in the ratio of 50:50 on the route in question. As per the scheme, out of six total permits for the route in question three were to be granted to the State Transport Undertaking and three to the private operators. Learned Transport Commissioner, Punjab, was pleased to grant one each permit to Punjab Roadways, Ropar, Punjab Roadways, Chandigarh and PEPSU Road Transport Corporation, Ludhiana (total three in favour of the State Transport Undertakings) and one each in favour of Gurdev Tourist Bus Service (Regd.), Samrala, Libra Bus Service Pvt. Ltd, Malerkotla, and Libra Express (Regd.), Ludhiana (three total in favour of private operators).;